Section 642 in Rules of the High Court of Judicature for Rajasthan, 1952
642. Notice of petition.
- If the Judge admits the petition, he shall fix a date for the hearing thereof, and notice of such appointed date shall be given by advertisement or otherwise, as the Judge may direct. No contributory shall be served with individual notice unless the Judge so directs and every notice and advertisement to be served, given or published under this rule shall be served or published at least fourteen days before the date so appointed. Such notice shall be in the prescribed form.
